Manipur High Court
Yumnam Biramadhop Singh & Ors vs Director General on 15 July, 2020
Author: Mv Muralidaran
Bench: Mv Muralidaran
Item No. 1
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No.330 of 2020
(Through Video conference)
Yumnam Biramadhop Singh & Ors.
.... Petitioner/s
- Versus -
Director General, NRRDA & 3 Ors.
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 15.07.2020 [1] Today the matter is posted for orders. Originally the matter was heard and reserved for judgment.
[2] This Court posted the matter for clarification on 09.07.2020 to ascertain whether the Government has disposed the representation or not. In which, Mr. H. Samarjit, learned Government Advocate seeks time to get instruction form the Government Authority concerned. Therefore, the matter was posted today.
[3] When the matter is taken up today, learned counsel for the petitioner has argued the case in the writ petition that the present writ petition has been filed under Article 226 of the constitution of India read with 215 of contempt of Court Act. To support his case, the learned counsel for the WP(C) No.330 of 2020 Page 1 petitioner has produced the Judgment and Order passed by Rajasthan High Court in Ram Rakh Chacha Vs. Mohd. Yusuf decided on 06.03.1997 [4] On the hand, Mr. H. Samarjit, learned Government Advocate informed this Court that the Government Authority seeks more time for disposal of the representation as per the order of this Court dated 19.06.2020 in W.P.(C) No.289 of 2020.
[5] Therefore, reserved for judgment.
JUDGE John Kom WAIKHO Digitally signed by WAIKHOM M TONEN TONEN MEITEI Date: 2020.07.15 MEITEI 13:54:43 +05'30' WP(C) No.330 of 2020 Page 2